Gokul Chetia vs M/S Gargo Motors And 2 Ors
2022 Latest Caselaw 4129 Gua

                                                                    Page No.# 1/2

GAHC010114992021




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : MACApp./703/2022

            GOKUL CHETIA
            S/O LT. PURNA KANTA CHETIA, VILL-NOTUN NIRMALI GAON, P.O. AND
            P.S.-DIBRUGARH, DIST-DIBRUGARH, ASSAM



            VERSUS

            M/S GARGO MOTORS AND 2 ORS.
            REGD. OFFICE AT GS ROAD, BHANGAGARH, P.S.-DISPUR, GUWAHATI,
            DIST- KAMRUP, ASSAM

            2:M/S RAJU TRANSPORT
             LOKHORA CHARIALI
             P.S.-GARCHUK
             GUWAHATI
             DIST-KAMRUP
            ASSAM

            3:THE NEW INDIA ASSURANCE COM. LTD.
             REG. OFFICE BHANGAGARAH
             GS ROAD
             GUWAHAT

Advocate for the Petitioner   : B R DAS

Advocate for the Respondent : MR G S BORO (R-3)




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

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26.10.2022

Heard the learned counsel for the appellant.

This is an appeal against the judgment and order dated 15.12.2016 passed by the learned Member, MACT, Dibrugarh, in MAC Case No. 113/2014.

Appeal is admitted.

Call for the records.

Issue notice returnable after six weeks.

As the respondent No. 3 is duly represented by Mr. A. J. Saikia, learned counsel, no formal notice need be issued to the said respondent. However, extra copies of the appeal memo be furnished to Mr. Saikia, learned counsel within five days from tdoay.

The appellant to take steps for issuance of notice upon the respondent Nos. 1 and 2 by way of registered post with A/D as well as by usual process within a period of seven days from today.

List this matter after six weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant